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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2)(iv) in The Goa Tax on Luxuries Rules, 1988

(iv)A return as specified in clauses (i), (ii) or (iii) shall be accompanied by challans in proof of payment of tax in respect of each of the month during a quarter. In case tax payment is effected through cyber-treasury as notified by the Government or through any of the electronic systems (e-payment) available within a bank as notified by the Government or a branch of such bank, then, such payments be listed in the returns as per the acknowledgement received for every such e-payment.